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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. Electricity (Supply) Finance Rules, 1967

(3)Subject to the provisions of these rules, every mortgage other than a mortgage of any specific property granted by the Board shall be by deed made in the form specified, or similar to that specified in the Appendix to these rules.